Andhra Pradesh High Court - Amravati
Pulivarthi Bala Subramanyam ... vs The State Of Andhra Pradesh, on 5 July, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.12717 OF 2021
ORDER:
This writ petition is filed under Article 226 of the Constitution
of India seeking the following relief:-
"....to issue a Writ Order or Direction more particularly one in
the nature of Writ of Mandamus, declaring the inaction of
respondents on petitioner's Mee seva application, dated
29.05.2018 submitted for deleting his agricultural landed
properties admeasuring Ac.6.06 cents covered by
Sy.No.900-3 of Gadanki Village, Pakala Mandal, Chittoor
District from the list of Prohibited Properties for Registration
under Section 22(A)(1)(e) of Registration Act, 1908, as illegal,
irregular, unjust, violative of the provisions of said statute
rules framed there under and offends Articles 14, 21 and
300-A of Constitution of India and consequently direct the
respondents to decide petitioner's application by deleting his
said lands from the list of prohibited properties for
registration and pass such other order ..."
2. Though the petitioner made several allegations against the
respondents, during hearing, M/s Nimmagadda Revathi, learned
counsel for the petitioner limited her request to dispose of the Mee
Seva Application No.TTA011800011076, dt.29.05.2018 submitted by
the petitioner, without touching the merits of the case.
3. Learned Assistant Government Pleader for Revenue and
learned Assistant Government Pleader for Stamps and Registration,
appearing for respondents readily agreed to dispose of the Mee Seva
Application No.TTA011800011076, dt.29.05.2018 submitted by the
petitioner, if any, pending with the respondent-authorities.
4. Recording the submissions of the learned Government Pleader
for Revenue and learned Assistant Government Pleader for Stamps
and Registration, I need not decide the truth or otherwise of the
allegations made in the petition. This Court is conscious that no
such direction be issued, in view of the judgment of the Apex Court
in "The Government of India v. P.Venkatesh1", wherein the Apex
Court held that such orders may make for a quick or easy disposal of
cases in overburdened adjudicatory institutions. But, they do not
serve to the cause of justice. As the learned counsel for the petitioner
himself requested to issue a direction to dispose of the Mee Seva
Application No.TTA011800011076, dt.29.05.2018 submitted by the
petitioner, I find no other alternative, except to issue such direction.
5. In the result, the Writ Petition is disposed of, directing the
respondent authorities to dispose of the Mee Seva Application
No.TTA011800011076, dt.29.05.2018 submitted by the petitioner, in
accordance with law, within four (04) weeks from today. No costs.
As a sequel miscellaneous application, pending, if any, shall
also stand closed.
_________________________________________
JUSTICE M. SATYANARAYANA MURTHY
Date: 05.07.2021
IS
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.12717 OF 2021
Date: 05.07.2021
IS
